35. Procedure on admission and denial of execution respectively.
(1)(a)If all the persons executing the document appear personally before the registering officer and are personally known to him, or if he be otherwise satisfied that they are the persons they represent themselves to be, and if they all admit the execution of the document, or(b)if in the case of any person appearing by a representative, assign or agent, such representative, assign or agent admits the execution, or(c)if the person executing the document is dead, and his representative or assign appears before the registering officer and admits the execution, the registering officer shall register the document as directed in sections 58 to 61, inclusive.(2)The registering officer may, in order to satisfy himself that the persons appearing before him are the persons they represent themselves to be, or for any other purpose contemplated by this Act, examine any one present in his office.(3)(a)If any person by whom the document purports to be executed denies its execution, or(b)if any such person appears to the registering officer to be a minor, an idiot or a lunatic, or(c)if any person by whom the document purports to be executed is dead, and his representative or assign denies its execution,the registering officer shall refuse to register the document as to the person so denying, appearing or dead:Provided that, where such officer is a Registrar, he shall follow the procedure prescribed in Part XII:[Provide further that the [State Government] [Added by Act 13 of 1926, Section 2.] may, by notification in the [Official Gazette] [Substituted by A.O.1937, for "Local Official Gazette" .], declare that any Sub-Registrar named in the notification shall, in respect of documents the execution of which is denied, be deemed to be a Registrar for the purposes of this sub-section and of Part XII.]
